NARAYANASAMY Vs. PAULRAJ

JUDGEMENT

(1.) THE revision petitioner in both the revision petitions are one and the same.

(2.) CIVIL Revision Petition No.276 of 2009 was filed by the petitioner against the order passed in E.P.No.22 of 2007 in O.S.No.1 of 2002 the Sub Court, Kulithalai and Civil Revision Petition No.1645 of 2009 is against the order passed in E.P.No.36 of 2004 in O.S.No.1 of 2002 on the file of the District Munsif, Kulithalai.

(3.) THE suit in O.S.No.1 of 2002 was filed by the respondents against the revision petitioner and in that suit, a compromise decree was passed as follows: -